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  • Deeds & Drafts / NOTICE-BY-MORTGAGOR-TO-aTENANT-INTIMATING-HIM-THE-FACT-OF-THE-PROPERTY-MORTGAGED

Deeds & Drafts

NOTICE BY MORTGAGOR TO aTENANT INTIMATING HIM, THE FACT OF THE PROPERTY MORTGAGED

 

Via Registered A/D
To,____ Dated:_________
Sub. ________

Dear Madam/Sir,
I, the undersigned hereby give you notice as follows:
That I have mortgaged to Mr. _______, S/o________, R/o________ the house situate at _____, which you hold on lease from me. I hereby authorize and request you to forthwith become tenant of the said Mr. ______, during the continuance of the mortgage. I further authorize and request you to pay to the said Mr. ________, his successors, executors, administrators or assigns all such rent as now is or hereafter shall be payable from you concerning the said house and for so doing this shall be to you a enough warrant and authority.
Kindly take notice.
Copy of this notice is retained with me for further action if needs.

Yours faithfully,
Sd/-
 
 


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